Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 158 OF 2009
[Arising out of SLP(C) No. 5320/2006]
UJWALA YUVRAJ NAARKHEDE ... APPELLANT(S)
:VERSUS:
ARCHANA PRAKASH NARKHEDE AND ORS. ... RESPONDENT(S)
O R D E R
Delay condoned.
Leave granted.
Respondents filed a writ petition before the High Court, inter alia, praying
for the following reliefs:
“(d) Issue writ of mandamus or any other appropriate writ, order
or direction to direct the Respondent No.2 to appoint the petitioner
on the post of Anganwadi Madatnis, who is more meritorious
candidate for the post of Anganwadi Madatnis.”
The High Court passed an interim order in terms of prayer (d) and (c) in the
writ petition, without assigning any reason therefor and without giving an
opportunity of being heard to the appellant herein.
-2-
An application for review of the said order was filed by the appellant, which
again, without assigning any reason, has been dismissed.
We, therefore, are of the opinion that the impugned judgment cannot be
sustained and it is set aside accordingly.
However, the respondents may file appropriate application for grant of an
interim relief(s) if any occasion arises therefor.
We would request the High Court to consider the desirability of disposing of
the writ petition as expeditiously as possible, preferably within a period of three
months form the date of communication of this order.
The appeal is allowed with the aforementioned direction.
..........................J
(S.B. SINHA)
..........................J
(Dr. MUKUNDAKAM SHARMA)
NEW DELHI,
JANUARY 12, 2009.